Calcutta High Court (Appellete Side)
Nikunj Berlia vs The State Of West Bengal & Ors on 30 March, 2026
30.03.2026
Item No. 1
Ct. No.1
PG
W.P.A. 4932 of 2017
With
I.A. No. CAN 1 of 2017 (Old CAN 5222 of 2017)
Nikunj Berlia
Vs.
The State of West Bengal & Ors.
DICTATED BY PARTHA SARATHI SEN, J.:
1. None appears on behalf of the parties even in the pass over round.
2. It appears to us that the present writ petitioner has somehow lost his interest to proceed with the instant writ petition.
3. In view of such, W.P.A. 4932 of 2017 is dismissed for default.
4. With the dismissal of the instant writ petition, the pending interlocutory application being I.A. No. CAN 1 of 2017 (Old CAN 5222 of 2017) is also dismissed for default.
5. Interim order, if there be any, stands hereby vacated.
(SUJOY PAUL, CJ.) (PARTHA SARATHI SEN, J.)